Section 76 in The Goa, Daman and Diu Public Health Act, 1985
76. Prohibition of mosquito breeding in collections of water.
(1)If the provisions of this section have been extended to any local area, no person or local authority shall, after such extension-(a)have, keep or maintain within such area any collection of standing or flowing water in which mosquitoes breed or are likely to breed; or(b)cause, permit, or suffer any water within such area to form a collection in which mosquitoes breed or are likely to breed, unless such collection has been so treated as effectively to prevent such breeding.Explanation :- Troughs used for cattle and in frequent use shall not, until the contrary is proved, be deemed to be collections of water in which mosquitoes breed or are likely to breed.(c)[ leave wells in any Municipal area permanently disused without hermetically sealing or closing them with mosquito-proof arrangements as specified by the Health Officer;] [Inserted by the Amendment Act 7 of 1994.](2)The natural presence of mosquitoes larvae in any standing or flowing water shall be evidence that mosquitoes are breeding in such water.(3)[ If any person contravenes the provisions of sub-section (1), the Health Officer may issue to him a notice requiring him to comply with the requirements thereof within specified time limit.(4)Whenever any person on whom notice is served under sub-section (3), fails to comply with the requirements thereof, the Health Officer may himself or through local bodies get the requisite work done and recover the cost thereof from the owner as arrears of land revenue under the law for the time being in force.] [Sub-section (3) & (4) inserted by the Amendment Act 7 of 1994.]
